BABBAR KHAN Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The present Appeal has been preferred against the judgment dtd. 3/12/2021 passed in WP(Crl) No. 29/2021 whereby the Habeas Corpus Petition of the appellant herein has been dismissed.

(2.) The appellant was detained by the District Magistrate, Jammu vide Order No. 05 of 2021 dtd. 5/5/2021 under Sec. 8(1)(a) of the Jammu and Kashmir Public Safety Act, 1978 with a view to prevent him from acting in any manner prejudicial to the maintenance of public order.

(3.) This order of detention was assailed by the appellant in a petition in the nature of Habeas Corpus amongst other on the grounds that: